Section 4A in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
4A. [ Import of Foreign Liquor. [Inserted By Notification No. G.O.Ms. No. 968, dated 10.7.2007 (w.e.f. 24.5.2005).]
(1)The Andhra Pradesh Beverage Corporation shall apply to the Commissioner of Prohibition and Excise for Import of Foreign Liquor in accordance with the requirement of the Licensees in the state from time to time:"Provided that the canteen stores department may apply to the Commissioner directly for grant of Import permit in respect of Foreign Liquor.(2)No import permit as specified under sub-rule (1) above shall be granted unless,(i)Countervailing duty and import fee as prescribed is paid(ii)Sticker as specified in sub-rule (3) is approved by the Commissioner(iii)A Challan for the cost of EALs in enclosed.(3)(i)Every bottle of Foreign Liquor imported into the State shall bear a sticker.(ii)The Andhra Pradesh Beverages Corporation shall submit to the Commissioner for approval 10 copies of each variety of sticker in respect of Foreign Liquor of the same variety of one origin sought to be imported along with challar of Rs. 10,000/- towards fee for approval.(iii)The sticker shall contain the following:(a)Name and address of the import-export license holder(b)License/authorization no.(c)Name of the brand.(d)Inscription "for sale in Andhra Pradesh only"(e)Maximum Retail Price (as indicated by APBCL)(f)Inscription "consumption of liquor is injurious to health"]
